SAVITA YADAV Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Petitioner seeks grant of electricity connection to his property bearing No. E-308, Sanjay Colony, Okhla Industrial Area, Phase- II, New Delhi- 110020.

(2.) Petitioner is alleged to have purchased the property by way of Agreement to Sell etc. and claims to be in possession of the property and claims to have paid the entire sale consideration.

(3.) Learned counsel appearing for the respondent BSES Rajdhani Power Ltd submits that the electricity connection was denied on account of the fact that a complaint was received from Mr. Amarjeet Yadav, who claimed to be the earlier owner of the jhuggi and he had stated that he had sold the jhuggi to the petitioner and petitioner had not paid the entire sale consideration and a sum of Rs.1,50,000.00 was still due and payable.